Uttarakhand High Court
C482/722/2022 on 20 October, 2022
Author: Sharad Kumar Sharma
Bench: Sharad Kumar Sharma
Office Notes,
reports, orders or
SL. proceedings or
Date COURT'S OR JUDGES'S ORDERS
No directions and
Registrar's order
with Signatures
C-482 No. 722 of 2022
Hon'ble Sharad Kumar Sharma, J.
Mr. Zafar Siddiqui, Advocate for the applicant.
Mr. V.S. Rathore, learned A.G.A. along with Mr. Pankaj Joshi, Brief Holder for the State of Uttarakhand.
Learned counsel for the applicant had taken steps for effecting service on the private respondent on 27.09.2022.
There is an office report dated 19.10.2022, that the respondent no.2 has been served with the notices personally. But, she has not put in appearance so far.
Today, the matter is listed on an Interim Order Extension Application (IA No. 2 of 2022).
The respondent no.2 has been recently served with the notices, it will be apt to provide sufficient opportunity to respondent no.2, to put in appearance, and contest the matter on merit, by filing her counter affidavit.
In that eventuality, as an interim measure, it is directed that the further proceedings of Criminal Case No. 4171 of 2021 "State Vs. Modh. Zeeshan & another", which is pending consideration before the court of Judicial Magistrate 2nd, Rudrapur, District Udham Singh Nagar, would be kept in abeyance.
Interim Relief Application (IA 1 of 2022), stands disposed of, accordingly.
(Sharad Kumar Sharma, J.) 20.10.2022 Mamta